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State of Andhra Pradesh - Section

Section 202 in Criminal Rules of Practice and Circular Orders, 1990

202. English translation of statements of the accused in regional language to be kept in English Record:

- Court of Sessions when sending up the statements of the accused recorded in the regional language shall place in the corresponding part of the English record, accurate translations of these statements. The notes made by the Judge during the examination cannot and will not be accepted in lieu of such translations.